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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Punjab - Subsection

Section 174(3) in The Punjab Goods and Services Tax Act, 2017

(3)The mention of the particular matters referred to in section 173 and sub-section (1) shall not be held to prejudice or affect the general application of section 4 of the Punjab General Clauses Act, 1956 with regard to the effect of repeal.